Section 15(1) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(1)With the sanction of the Board, the Secretary may from time to time withdraw any sum from the Provident Fund Savings Bank account and may invest or deposit, such sum under the provision of sub-rule (3) of rule 26 of the Rajasthan Khadi and Village Industries Board Act (No. 5 of 1955).
